A.S. Beena vs Sri. A.Shajahan Ias
2021 Latest Caselaw 2826 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                    &

             THE HONOURABLE MRS. JUSTICE MARY JOSEPH

      MONDAY, THE 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942

           Con.Case(C).No.2159 OF 2020 IN WA. 108/2020

AGAINST THE JUDGMENT IN WA 108/2020 OF HIGH COURT OF KERALA DATED
                            14.02.2020

PETITIONER/APPELLANT:
             A.S. BEENA, AGED 57 YEARS
             WIFE OF SADANANDAN, HIGH SCHOOL ASSISTANT (NATURAL
             SCIENCE) (RETIRED), S.N.V.HIGHER SECONDARY
             SCHOOL,ALOOR, THRISSUR DISTRICT - 680- 683. (RESIDING
             AT THATHAMPILLY HOUSE, THAZHAKKAD, IRINJALAKUDA,
             THRISSUR DISTRICT - 680 121).

             BY ADVS.
             SRI.V.A.MUHAMMED
             SRI.V.RAJASEKHARAN NAIR

RESPONDENTS/RESPONDENTS   1 TO 4:

      1      SRI. A.SHAJAHAN IAS,
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY TO GOVERNMENT, GENERAL EDUCATION
             DEPARTMENT, SECRETARIAT ANNEXE-II, THIRUVANANTHAPURAM
             - 695 001.

      2      JEEVAN BABU K., IAS
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             DIRECTOR OF GENERAL EDUCATION, JAGATHY,
             THIRUVANANTHAPURAM - 695 001.

      3      GEETHA, AGE AND FATHERS NAME NOT KNOWN TO THE
             PETITIONER, DEPUTY DIRECTOR OF EDUCATION,
             THRISSUR AT AYYANTHOLE - 680 003.

      4      MANOJ KUMAR, AGE AND FATHERS NAME NOT KNOWN TO THE
             PETITIONER, DISTRICT EDUCATIONAL OFFICER,
             IRINJALAKUDA, THRISSUR - 680 121.

             SRI. A.J.VARGHESE-SR. G.P.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 25.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.2159 OF 2020 IN WA. 108/2020


                                                      2




                                                  JUDGMENT

Shaffique, J

The learned Government Pleader submits that the

directions issued by this Court had been complied with.

Under such circumstances, nothing further survives to be

considered in this Contempt. The Contempt Case (C) is

hence closed.

Sd/-

A.M.SHAFFIQUE, JUDGE

Sd/-

MARY JOSEPH, JUDGE AMV/25/01/2021 Con.Case(C).No.2159 OF 2020 IN WA. 108/2020

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN W.A.NO.108/2020 DATED 14/02/2020.

ANNEXURE II TRUE COPY OF THE LETTER DATED 23/08/2020 ALONG WITH SENDING RECEIPT AND ACKNOWLEDGMENT.

ANNEXURE III TRUE COPY OF THE LETTER NO.P4/2/211165994/70 DATED 28/08/2020 OF THE ACCOUNTANT GENERAL ADDRESSING THE DDE, THRISSUR.

RESPONDENTS EXHIBITS : NIL

TRUE COPY P.A.TO JUDGE